NARENDER SINGH Vs. ISHWAR SINGH & ANR

JUDGEMENT

(1.) The plaintiff has filed the present suit for specific performance of the agreements dated 25.02.2009, inter alia, praying as under :

(2.) Although the defendants were served, however, they did not enter appearance and participate in the present proceedings. Accordingly, they were proceeded ex-parte on 02.02.2015. Mr Narender Singh (the plaintiff herein and hereafter referred to as 'PW1') has filed an affidavit affirming the averments made in the plaint.

(3.) The uncontested facts that emerge from the affidavit of PW1 are as follows: